RADHYASHAM PRASAD Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal arising out of the judgement and order of conviction dated 29th June, 1989 passed by the Ld. Additional Sessions Court, Siliguri, in Sessions Case No. 40 of 1986 convicting the appellant under Sections 489B and 489C of the Indian Penal Code.

(2.) The charge, in brief against the appellant was that on 13th August, 1981 at about 11 a.m. the appellant tendered Rs. 13,648.20 paise in notes/coins of several denominations at the cash counter of State Bank of India, Main Branch, Hill Cart Road, Siliguri. The said currency was contained in a stitched packet of hundred rupee notes bearing the name of the organization, Hari Shankar Prasad Harak Chand Prasad of Siliguri.

(3.) At the cash counter the currency notes were received by one Smt. Sarita Sherpa, Cashier. At the time of counting of the said notes by Smt. Tripti Chakraborty, Cashier a forged currency note of Rs. hundred bearing the Sl. No. 2BF423912 was detected. The matter was reported to the then Branch Manager, Sri N.K. Das who then reported the same to the officer-in-charge, Siliguri Police Station. Hence the charge.